Supreme Court - Daily Orders
Reckitt Benckiser (India) Ltd. ... vs Union Of India on 23 November, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
ITEM NO.37 COURT NO.10 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 31534/2015
(Arising out of impugned final judgment and order dated 10/07/2015
in WPC No. 7705/2013 passed by the High Court Of Delhi At New
Delhi)
RECKITT BENCKISER (INDIA) LTD. (PRESENTLY KNOWN
AS RECKITT BENCKISER (INDIA) PVT. LTD.) Petitioner(s)
VERSUS
UNION OF INDIA & ANR Respondent(s)
(with office report)
Date : 23/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. R. Jawaharlal, Adv.
Mr. Amar Gupta, Adv.
Mr. Ashwani Kumar,Adv.
Mr. Siddharth Bawa, Adv.
Mr. Shyamal Anand, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice both on the Special Leave Petition as well as on the prayer for Interim Relief.
Dasti also permitted as prayed for.
(NEELAM GULATI) (SAROJ SAINI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
NEELAM GULATI
Date: 2015.11.24
14:49:10 IST
Reason: